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[Cites 0, Cited by 2] [Section 15A(3)] [Section 15A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15A(3)(iv) in Andhra Pradesh Co-Operative Societies Act, 1964

(iv)the assets of such amalgamated or divided society shall stand transferred to and its liabilities shall devolve on, the society with which it is amalgamated and all immovable properties located in the area transferred shall be deemed to be transferred to the society to which the area is transferred;